Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 315] [Entire Act]

State of Jharkhand - Subsection

Section 315(ii) in Bihar Education Code, 1961

(ii)This rule applies to High/Higher Secondary (including Sarvodaya High) and Multi-purpose Schools only. In middle schools and in respect of pupils belonging to backward Tribes and Scheduled Castes reading in High/ Higher Secondary Schools the fine should be levied at a rate not exceeding 3 Paise a day and the period of default should be reckoned from after the 25th of the month in which the fee was due up to end of the month.